Section 22 in The Biological Diversity Rules, 2004
22. Constitution of Biodiversity Management Committees
.-(1) Every local body shall constitute a Biodiversity Management Committee (BMC) within its area of jurisdiction.(2)The Biodiversity Management Committee as constituted under sub-rule (1) shall consist of a Chairperson and not more than six persons nominated by the local body, of whom not less than one-third should be women and not less than 18% should belong to the Scheduled Castes/Scheduled Tribes.(3)The Chairperson of the Biodiversity Management Committee shall be elected from amongst the members of the Committee in a meeting to be chaired by the Chairperson of the local body. The Chairperson of the local body shall have the casting vote in case of a tie.(4)The Chairperson of the Biodiversity Management Committee shall have a tenure of three years.(5)The local Member of Legislative Assembly/Member of Legislative Council and Member of Parliament would be special invitees to the meetings of the Committee.(6)The main function of the BMC is to prepare People 's Biodiversity Register in consultation with local people. The Register shall contain comprehensive information on availability and knowledge of local biological resources, their medicinal or any other use or any other traditional knowledge associated with them.(7)The other functions of the BMC are to advise on any matter referred to it by the State Biodiversity Board or Authority for granting approval, to maintain data about the local vaids and practitioners using the biological resources.(8)The Authority shall take steps to specify the form of the People 's Biodiversity Registers, and the particulars it shall contain and the format for electronic database.(9)The Authority and the State Biodiversity Boards shall provide guidance and technical support to the Biodiversity Management Committees for preparing People 's Biodiversity Registers.(10)The People 's Biodiversity Registers shall be maintained and validated by the Biodiversity Management Committees.(11)The Committee shall also maintain a Register giving information about the details of the access to biological resources and traditional knowledge granted, details of the collection fee imposed and details of the benefits derived and the mode of their sharing.
